Section 249 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
249. Conclusion of winding up.
- The winding up of a LLP shall be deemed to be concluded, in the case of -(a)an LLP wound up by order of the Tribunal, at the date on which the order dissolving the LLP has been reported by the Liquidator to the Registrar;(b)an LLP wound up voluntarily, at the date of the dissolution of the LLP, unless at such date any fund or assets of the LLP remain unclaimed or undistributed in the hands or under the control of the LLP Liquidator, or any person who has acted as Liquidator, in which case the winding up shall not be deemed to be concluded until such funds or assets have either been distributed or paid into the LLP Liquidation Account.
